High Courts19 Dec 2001
Sumitomo Heavy Industries Ltd. Vs Oil and Natural Gas Corporation Ltd.
Bombay High Court · (2002) 3 ALLMR 155 : (2002) 2 BomCR 10 : (2002) 3 MhLj 634
Arbitration Act, 1940 — Section 30
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 2 of 52
High Courts19 Dec 2001Allowed
Pushpa Vashdev Lokwani and Others Vs State of Maharashtra and Others
Bombay High Court · (2003) 1 MhLj 141
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33
High Courts19 Dec 2001Allowed
Ramkrishna Jairam Damdar Vs Savita Damdar and Another
Bombay High Court · (2002) BomCR(Cri) 405 : (2002) CriLJ 1884 : (2002) 2 DMC 270 : (2002) 2 MhLj 65
Criminal Procedure Code, 1973 (CrPC) — Section 378(5), 397Limitation Act, 1963 — Article 131, 29(2), 5
High Courts19 Dec 2001Allowed
Jahidali Vahhidali Khan @ Javed Khan Vs M.N. Singh, Commissioner of Police, Greater Bombay and Others
Bombay High Court · (2002) 2 MhLj 283
Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)Penal Code, 1860 (IPC) — Section 387, 427, 506
High Courts19 Dec 2001Allowed
Voltas Limited Vs Union of India (UOI)
Bombay High Court · (2002) 140 ELT 375
Imports and Exports (Control) Act, 1947 — Section 3
High Courts18 Dec 2001Allowed
Vijay Omprakash Bansal Vs Commissioner of Income Tax
Bombay High Court · (2002) 2 ALLMR 764 : (2003) 179 CTR 348 : (2002) 257 ITR 649 : (2003) 133 TAXMAN 189
Finance (No. 2) Act, 1998 — Section 90, 90(2)
High Courts18 Dec 2001Dismissed
Atul Jagdish Khanna Vs Seco Tools India (P.) Ltd. and Another
Bombay High Court · (2002) 2 ALLMR 349 : (2002) 104 BOMLR 691
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 45Constitution of India, 1950 — Article 227
High Courts18 Dec 2001Dismissed
Shri Shadeb Gulam Mohd. Dhamankar Vs Shri M.N. Singh, Commissioner of Police and Others
Bombay High Court · (2002) 104 BOMLR 783
Bombay Police Act, 1951 — Section 37Constitution of India, 1950 — Article 22, 226Penal Code, 1860 (IPC) — Section 307, 34, 384, 387
High Courts14 Dec 2001
Kamal Textiles and Another Vs Secretary, Lal Bawata General Kamgar Union and Another
Bombay High Court · (2002) 4 LLJ 73
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts14 Dec 2001Dismissed
Nana Hari Gaikwad and Others Vs Badsha Alli Mulla
Bombay High Court · (2002) 2 ALLMR 146 : (2002) 4 BomCR 327
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 88B, 88GConstitution of India, 1950 — Article 227
High Courts14 Dec 2001
Sudhir B. Shende Vs Jai Hind Co-op. Bank Ltd. and Others
Bombay High Court · (2002) 2 ALLMR 88 : (2002) 4 BomCR 323
Bombay Industrial Relations Act, 1946 — Section 28, 3(13)
High Courts14 Dec 2001
Anant Shripati Kodre Vs Sukharam Shripati Kodre and Others
Bombay High Court · (2002) 5 BomCR 409
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 110
High Courts13 Dec 2001Dismissed
Maruti Kondiba Lokhande Vs Administrator, Solapur Municipal Corporation and another
Bombay High Court · (2001) 12 BOM CK 0062
Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 4(1)
High Courts13 Dec 2001
Maharashtra State Road Transport Corporation Vs Rajendra Bhagwan Gandhi
Bombay High Court · (2002) 3 ALLMR 482 : (2002) 4 BomCR 319
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts13 Dec 2001Allowed
Shri Balasaheb Narayan Ingale and Others Vs Aran Bruhat Vividh Karyakari Sahakari Sanstha Mydt and Another
Bombay High Court · (2002) 3 ALLMR 150 : (2002) 104 BOMLR 872
Constitution of India, 1950 — Article 329General Clauses Act, 1897 — Section 3
High Courts13 Dec 2001
Vijendra Manjunath Shenai Vs Commissioner of Income Tax and Others
Bombay High Court · (2003) 181 CTR 423 : (2003) 260 ITR 176 : (2004) 134 TAXMAN 688
Income Tax Act, 1961 — Section 132(4), 234B, 249(4), 264
High Courts13 Dec 2001
Nagdevi Kamgar Sabha Vs Hiralal Maganlal and Company and Others
Bombay High Court · (2002) 2 BomCR 459 : (2002) 93 FLR 865 : (2002) 1 MhLj 834
Contempt of Courts Act, 1971 — Section 10, 2, 20Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 48(1), 50
High Courts12 Dec 2001Allowed
Regional Director, E.S.I.C. Vs Golden Gate Restaurant
Bombay High Court · (2002) 92 FLR 1078 : (2002) 1 LLJ 972
Employees State Insurance Act, 1948 — Section 2(9)
High Courts12 Dec 2001Allowed
Veerchand Anna Valwade and Another Vs State of Maharashtra and Others
Bombay High Court · AIR 2002 Bom 197 : (2002) 1 ALLMR 698 : (2002) 1 BOMLR 775
Land Acquisition Act, 1894 — Section 36, 48Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 11, 13, 15, 16
High Courts12 Dec 2001Dismissed
Kohinoor Carpet Manufacturers Vs Forbes Gokak Ltd. and Another
Bombay High Court · (2002) 3 ALLMR 796 : (2002) 4 BomCR 295
Admiralty Courts Act, 1861 — Section 6Bills of Lading Act, 1856 — Section 1, 1Carriage of Goods by Sea Act, 1925 — Article 3, 2